Ramsajeevan Shah vs The State Of Madhya Pradesh
2026 Latest Caselaw 1545 MP

Madhya Pradesh High Court

Ramsajeevan Shah vs The State Of Madhya Pradesh on 13 February, 2026

Author: Gurpal Singh Ahluwalia

Bench: G. S. Ahluwalia

          NEUTRAL CITATION NO. 2026:MPHC-JBP:12942




                                                                1                             MCRC-6373-2026
                              IN        THE     HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          BEFORE
                                           HON'BLE SHRI JUSTICE G. S. AHLUWALIA
                                                  ON THE 13th OF FEBRUARY, 2026
                                               MISC. CRIMINAL CASE No. 6373 of 2026
                                                     RAMSAJEEVAN SHAH
                                                            Versus
                                                THE STATE OF MADHYA PRADESH
                           Appearance:
                                   Shri Brijendra Kumar Vaishya - Advocate for the applicant.

                                   Shri S.M. Patel - Panel Lawyer for the respondent/State.

                                                                    ORDER

Case diary is available.

2. This first application under Section 483 of Bhartiya Nagarik Suraksha Sanhita, 2023/439 of Cr.P.C. has been filed for grant of bail.

3. The applicant has been arrested on 16.11..2025 in connection with Crime No.780/2025 registered at Police Station Sarai, District Singrauli for the offence under Sections 8/20B of the NDPS Act.

4. It is submitted by counsel for the applicant that according to the prosecution case, 9.80 Kgs. of Ganja has been seized from the possession of the applicant. He has been falsely implicated, however, in view of the criminal antecedents, according to which, four more cases under NDPS Act were registered against the applicant, the applicant is ready and willing to abide by any stringent condition including the cash surety as well as his

NEUTRAL CITATION NO. 2026:MPHC-JBP:12942

2 MCRC-6373-2026 presence before the concerning police station.

5. Per contra, the application is vehemently opposed by counsel for the State and submitted that four criminal cases were also registered against the applicant under Section 8/20 of NDPS Act.

6. Considering the period of detention, the quantity of Ganja as well as the confessional statement made by the counsel for the applicant, the application is allowed only on stringent condition of furnishing cash surety of Rs.1,00,000/- (Rupees One Lakh) and marking his presence before the S.H.O. Sarai, District Singrauli on 1st of every month.

7. Accordingly, application for grant of bail is hereby allowed.

8. It is directed that applicant be released on bail on furnishing cash surety of Rs.1,00,000/- (Rupees One Lakh only) to the satisfaction of the

Trial Court/Committal Court to appear before the Court on the dates given by the concerned Court.

9. This order shall remain effective till the end of trial but in case of bail jump, it shall become ineffective and the trial Court shall be free to take the applicant in custody. It is further made clear that even single default in appearance before the Trial Court would automatically result in cancellation of this bail order and the cash surety amount of Rs.1,00,000/- (Rupees One Lakh) shall automatically stand forfeited.

10. It is further directed that applicant shall mark his presence before S.H.O. Police Station Sarai, District Singrauli on 1st of every month. Any default in appearance would result in automatic cancellation of his bail order, therefore, in case if the applicant fails to appear before the S.H.O. Police

NEUTRAL CITATION NO. 2026:MPHC-JBP:12942

3 MCRC-6373-2026 Station, Sarai, District Singrauli on any date then the same shall be immediately informed to the trial court and the trial court shall take further action in accordance with law.

11. In the light of the judgment passed by the Supreme Court in the case of XYZ and Others Vs. State of M.P. and Another, reported in (2021) 16 SCC 179, the intimation regarding grant of bail be sent to the complainant.

12. Certified copy as per rules.

(G. S. AHLUWALIA) JUDGE

RAGHVENDRA